RAVI PARTHASARATHY Vs. STATE

JUDGEMENT

(1.) Initially, Crl. O.P. No.11206/21 was listed before this Court on 6/7/2021 and during the hearing of the said petition for bail, it was fairly conceded by the learned senior counsel appearing for the respective petitioners as well as the intervenors that the bail petition is intrinsically connected with the quash petitions in Crl. O.P. Nos.3730, 4095 and 4227/21 and, therefore, the said petitions may be tagged together and listed for hearing so as to give a quietus to the issue. It was also informed on behalf of the intervenor that W.P. No.1397/2021 has been filed for a mandamus praying for certain directions and the said petition, too, being connected with the issue on hand, Registry was directed to place the matter before the Hon'ble Chief Justice as to the listing of the bail petitions, the quash petitions and the writ petition and upon orders of the Hon'ble Chief Justice, the petitions are listed before this Court for hearing.

(2.) Learned senior counsel appearing on either side fairly submitted that the quash petition may be taken up by this Court as the case that would fall out from the said quash petition, on a prima facie nature, would have a bearing in the disposal of the bail petition in Crl. O.P. No.11206/21. In view of the above fair stand taken by the learned senior counsel for the parties, the quash petitions are taken up along with the petition of the intervenors to implead themselves as party respondents to the respective petitions.

(3.) In order to give a fair hearing, there being no objection made by the learned counsel for the petitioners, the implead petitions filed by the intervenors are ordered.